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Calcutta High Court judgments, 2023

1,064 judgments · page 43 of 54

High Courts14 Mar 2023Dismissed

Pronab Mondal & Ors. Vs State Of West Bengal.

Calcutta High Court · (2023) 03 CAL CK 0029

Indian Penal Code, 1860 — Section 34, 186, 332, 341, 353, 379, 419, 511Code Of Criminal Procedure, 1973 — Section 161Motor Vehicles Act, 1988 — Section 179, 184
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High Courts14 Mar 2023Disposed Of

Anupam Bera Vs State Of West Bengal & Ors.

Calcutta High Court · (2023) 03 CAL CK 0026

Constitution Of India, 1950 — Article 141, 254, 254(2)University Grants Commission Act, 1956 — Section 12, 14, 26, 26(1)(e), 26(1)(g), 28Calcutta University Act, 1979 — Section 7, 8, 8(1)(c), 8(2)(a), 60
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High Courts13 Mar 2023Disposed Of

Amitava Dutta Vs Upendra Baitha And Ors.

Calcutta High Court · (2023) 03 CAL CK 0040

Code of Civil Procedure, 1908 — Section 151, Order 22 Rule 4AWest Bengal Premises Tenancy Acts, 1997 — Section 2(g), 2(9), 6, 6(4), 7(2)
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High Courts13 Mar 2023Dismissed

Gpt Infra Projects Limited Vs M/S. Miki Wire Works Pvt. Ltd.

Calcutta High Court · (2023) 03 CAL CK 0037

Constitution Of India, 1950 — Article 227Arbitration and Conciliation Act, 1996 — Section 4, 5, 8, 9, 10, 16, 16(2), 34, 34(2)(v), 35, 36(1), 65, 81Micro, Small and Medium Enterprises Development Act, 2006 — Section 2(1), 2(b), 15, 16, 17, 18, 18(2), 18(3), 18(4), 18(5), 19, 21, 21(1), 21(3), 23
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High Courts03 Mar 2023

Milan Das Vs Sandip Das

Calcutta High Court · (2023) 03 CAL CK 0018

Code of Civil Procedure, 1908 — Order 6 RuleIndian Succession Act, 1925 — Section 63(c)
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